23. [ Prohibition of sale of stamps except through authorised persons. [Substituted by Punjab Government notification No. GSR 243/CA 2/1899/Section 74/ Amd. (1)/66 dated 3-10-1966.]
- No person other than a vendor or his agent as defined under these rules shall, unless specially authorised by the Collector of the District, sell stamps other than revenue stamps of the value of [one rupee]:Provided that no licence shall be required for the sale of revenue stamps by postal authorities :Provided further that a licensed vendor shall not at any one time be issued revenue stamps of the aggregate value exceeding thirty-two rupees.]
